STATE OF GUJARAT Vs. DINESH SAMATBHAI RIBADIYA

JUDGEMENT

(1.) This intra Court appeal under clause 15 of the Letters Patent challenges the judgment and order dtd. 12/10/2022 passed in Special Civil Application No.4120 of 2022. Learned Single Judge has drawn following conclusion :-

(2.) Brief facts of the case are as under :

(3.) Learned Single Judge referring case of Gurpreet Singh v/s. State of Punjab (2002) 9 SCC 492, more particularly, para 6 and 7, allowed the petition and passed direction as stated herein above. Being aggrieved, the appellant has filed Letters Patent Appeal.